Section 23 in The Assam Education (Provincialisation of Services of Teachers and Re-Organisation of Educational Institutions) Act, 2017
23. Power to make rules.
(1)The State Government may, by notification published in the Official Gazette, make rules for carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :(i)prescribing service conditions and specifying the duties and responsibilities of all teachers whose services have been provincialised under this Act;(ii)preparation and maintenance of service records of the teachers whose services have been provincialised;(iii)for management of the educational institutions;(iv)specifying the powers, duties and responsibilities of the Managing Committee or Governing Body of the educational institutions;(v)prescribing the scope of work, emoluments and remuneration, and other terms and condition of service of tutors provincialised under this Act.(3)All rules made by the State Government under this Act shall, as soon as may be after they are made, be laid before the Assam Legislative Assembly while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more successive sessions and shall, unless some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulments as the Legislative Assembly may, during the said period agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
